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[Cites 0, Cited by 0] [Section 42F(1)] [Section 42F] [Entire Act]

State of Maharashtra - Subsection

Section 42F(1)(iv) in The Maharashtra Regional and Town Planning Act, 1966

(iv)to levy and collect such scrutiny fees for scrutiny of proposals submitted to the Area Development Authority for permission for development in accordance with the regulations, made in that behalf;